VITTALA POOJARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appeal is filed after a delay of 87 days. I.A. 1/2014 is filed seeking to explain the delay and seeking condonation. It is stated that the appellant had initially filed a Criminal Petition before this Court questioning the very impugned judgment, which was disposed of with an observation that the appellant's remedy was by way of an appeal and therefore, after the disposal of the petition, the present appeal is filed. Hence, the delay is condoned.

(2.) THE learned State Public Prosecutor who has taken notice is heard. The appeal is considered for final disposal, having regard to the facts and circumstances.